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CESTAT, Bangalore Allows Refund of Cenvat Credit as Transition Merely an Error - (05 Jul 2021)

EXCISE

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Bangalore has allowed the refund of cenvat credit as the transition of refund amount merely inadvertent error, the same was made good by reversing credit into GSTR-3B.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   REFUND OF CENVAT CREDIT  

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